T.HANUMANTHU NAIDU Vs. MALEPATI JAYASRI

JUDGEMENT

(1.) This civil revision petition is directed against the order of the learned IV Additional District Judge, Kadapa, in I.A.No.1355 of 2018 in O.S.No.46 of 2010, dated 11.12.2018 invoking Article 227 of the Constitution of India.

(2.) The defendants are the petitioners. The respondent is the plaintiff.

(3.) The respondent instituted the suit against the petitioners for specific performance of contract basing on an agreement for sale dated 25.09.2009, agreeing to sell the plaint schedule property by the 1st respondent for a valuable consideration. The case of the respondent relevant for the present purpose as per the plaint is that Rs.20,00,000/- was paid by her to the 1st defendant, at his request and whereby, a conditional agreement of consent was executed on 25.09.2009. The petitioners 2 to 4 were brought on record, as per orders of the Hon'ble Supreme Court in S.L.P.Nos.38027 and 38028 of 2014 dated 31.01.2014. The petitioners 5 to 8 were also added subsequently.